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[Cites 0, Cited by 1] [Section 4(5)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(5)(ii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(ii)any decree passed by a Civil Court for the specific performance of the contract of sale of land on the basis of any agreement or document mode [on or before the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)] shall be null and shall not be enforceable, if such suit or decree is for the purpose of defeating the provisions of this Act.]